REGENT COMPUTRONICS PVT. LTD.

Pitchika Balaji Narasimham Appellant

V/S

Daivam Revathi Kumari Respondents

Referred Judgements :-

UTTAM VS. SAUBHAG SINGH & ORS. [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
SRIDEVI AND ORS. V. JAYARAJA SHETTY [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SETH BENI CHAND SINCE DEAD NOW VS. KAMLA KUNWAR [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
DAULAT RAM VS. SODHA [REFERRED TO]
C SARADAMBAL VS. PADMAVATHI [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the Appellant/ Appellant/Defendant challenging the decree and judgment dtd. 13/4/2017 in O.S.No.15 of 2012 passed by the learned I Additional District strict Judge, East Godavari, Raj Rajamahendravaram (for short, 'the Trial Court').

(2.) Respondent is the plaintiff plaintiff, who filed the suit in O.S.No.15 of 20 2012 for a preliminary decree against the defendant to affect the partition of the plaint schedule property into two equal shares and to allot one such share to the plaintiff with good and bad qualities and mesne profits.

(3.) Referring to the parties as arrayed in the suit is expedient to mitigate confusion and better comprehend the case.

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PITCHIKA BALAJI NARASIMHAM Vs. DAIVAM REVATHI KUMARI

Referred Judgements :-

JUDGEMENT

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